Section 343(3) in Bharatiya Nagarik Suraksha Sanhita, 2023
(3)Every Magistrate who tenders a pardon under sub-section (1) shall record-(a) his reasons for so doing;(b) whether the tender was or was not accepted by the person to whom it was made, and shall, on application made by the accused, furnish him with a copy of such record free of cost.
